Section 211 in The United Provinces Tenancy Act, 1939
211. Rights of lessor which thekedar may exercise
. - (1) Except as otherwise provided by the terms of his theka a thekedar, may exercise, during the period and to the extent of his theka, all the rights of the lessor under this Act, except, -(a)the right to sue for enhancement of rent;(b)the right to sue a rent-free grantee or grantee, holding at a favourable rate of rent under the provisions of Chapter IX.(2)The rights mentioned in clauses (a) and (b) of sub-section (1) may be exercised by the thekedar only if they are conferred expressly by the terms of the theka.(3)Rights which may be exercised by a thekedar under the foregoing sub-sections shall not be exercised by the lessor during the period of the theka.
